High Courts04 Mar 2011
Kuku Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0245
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 365
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2011
3,920 judgments · page 146 of 196
High Courts04 Mar 2011Dismissed
Food Corporation of India Vs Hans Raj and Company
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0218
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts04 Mar 2011
Gurpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0212
Penal Code, 1860 (IPC) — Section 306, 34
High Courts04 Mar 2011
Bikramjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0211
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323
High Courts04 Mar 2011Dismissed
Food Corporation of India Vs Pirdhan Sham Lal
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0200
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts04 Mar 2011Allowed
Chhotey Lal Vs Rajender Kumar
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 808 : (2011) 2 RCR(Civil) 746 : (2011) 1 RCR(Rent) 303
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 100, 141, 144, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13(4)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(3), 13(6)
High Courts04 Mar 2011Dismissed
Prof. S.S. Bindra and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0136
Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2Constitution of India, 1950 — Article 309, 73University Grants Commission Act, 1956 — Section 26
High Courts04 Mar 2011Allowed
Sonika Vs Tek Chand and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 125, 407Penal Code, 1860 (IPC) — Section 323, 328, 34, 376
High Courts04 Mar 2011Dismissed
Gurinderjit Singh Vs Parbhjit Singh and Another
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0122
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 17, 7
High Courts04 Mar 2011Allowed
Guriqbal Singh and another Vs Gurjaib Singh
Punjab And Haryana At Chandigarh · (2011) 163 PLR 85
East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 18A
High Courts04 Mar 2011Dismissed
Smt. Sharda Sharma Vs Sohan Lal
Punjab And Haryana At Chandigarh · (2011) 163 PLR 91
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts04 Mar 2011Dismissed
Paramjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120
High Courts04 Mar 2011Dismissed
Mrs Pushpa Ahuja Vs Shri Sunil Nagpal and others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 117
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 10, 12, 13, 15(1), 18
High Courts04 Mar 2011Allowed
Bhupinder Singh Vs Smt. Raj Rani and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0053
Constitution of India, 1950 — Article 226
High Courts04 Mar 2011
Parveen Malhotra Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 464
Land Acquisition Act, 1894 — Section 11, 12(2), 18, 18(2), 29
High Courts04 Mar 2011
Balupuri and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0029
Penal Code, 1860 (IPC) — Section 302
High Courts04 Mar 2011
Mrs. Sarabjit Kaur Vs The Motor Accident Claims Tribunal and Others
Punjab And Haryana At Chandigarh · (2011) 03 P&H CK 0019
Constitution of India, 1950 — Article 227
High Courts04 Mar 2011Dismissed
Naresh Kumar Kalra Vs Bank of India and Others
Punjab And Haryana At Chandigarh · (2011) 163 PLR 455
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 9 Rule 13Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31, 31A, 34
High Courts04 Mar 2011Dismissed
Murti Vs Jai Ram and Others
Punjab And Haryana At Chandigarh · (2011) 4 CivCC 124 : (2011) 163 PLR 459
High Courts04 Mar 2011Allowed
Shri Lekh Raj Vs Smt. Phaguniya Devi
Punjab And Haryana At Chandigarh · (2011) 163 PLR 231
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13